HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 217/2021
Principal Secretary & Ors.
----Appellants
Versus
Firm M/s Hariprasad Sharma
----Respondent
For Appellant(s) : Ms. Shailja Dadhich, Adv. through VC For Respondent(s) :
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 02/07/2021 Notice of appeal as well as stay application be issued to the respondents, returnable within eight weeks.
Call for the record.
List after eight weeks, as prayed.
In the meantime, operation/execution of the impugned judgment and award dated 30.01.2021 passed by the Additional District & Sessions Judge No.7, Jaipur Metro City First, Jaipur is stayed on condition that the appellants shall deposit the entire award amount within two months with the Additional District & Sessions Judge No.7, Jaipur Metro City First, Jaipur. On such deposit being made, the defendant/respondent shall be at liberty to withdraw 50% out of the said amount on his furnishing an undertaking on oath to the effect that if the appellants ultimately succeed in the appeal, the said amount shall be refunded with interest @ 6% per annum from the date of withdrawal till refund. (Downloaded on 05/07/2021 at 09:37:51 PM)
(2 of 2) [CFA-217/2021] The remaining 50% of the amount be invested in the FDR in a Nationalised Bank for a period of one year which shall be renewed from time to time.
(NARENDRA SINGH DHADDHA),J Jatin /62 (Downloaded on 05/07/2021 at 09:37:51 PM) Powered by TCPDF (www.tcpdf.org)